SANTO DEVI PARIHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant- Santo Devi Parihar has filed this first application u/S.439 Cr.P.C for grant of bail.

(2.) Applicant has been arrested on 27/8/2020 by Police Station Lounch, District Datia (MP) in connection with Crime No.74/2020 registered for the offence punishable under Sec. 302, 201, 304-B of IPC.

(3.) As per pleadings of the application, the present applicant is a lady. She has not committed any offence. She has falsely been implicated in the case. The applicant is in custody since 27/8/2020. The co-accused Narendra Parhihar has already been granted bail by this Court vide order dtd. 4/6/2021 passed in M.Cr.C.No.20145/2021 after considering the fact that he was implicated only on the basis of memorandum given by the co-accused. The present applicant is also on same footing. Trial will take its own time. Applicant is ready and willing to abide by any condition which may be imposed by this Court. Hence, the applicant prays for grant of bail on the basis of parity.